Supreme Court - Daily Orders
Tarwinder Singh vs Ishwar Chand Mittal on 8 January, 2020
ITEM NO.45 REGISTRAR COURT. 2 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 20130/2019
TARWINDER SINGH Petitioner(s)
VERSUS
ISHWAR CHAND MITTAL & ORS. Respondent(s)
Date : 08-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Tina Garg, AOR
Mr. M. K. Ghosh, Adv.
Mr. Rohit Dutta, Adv.
For Respondent(s)
Mr. Satyendra Kumar, AOR
Mr. Sudhir Bisla, Adv.
Ms. Sumitra Bisla, Adv.
Ms. Priyanka Dutta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. counsel for the respondent No. 3 has already filed the vakalatnama which is found to be defective. Ld. counsel shall rectify the defects and file Counter Affidavit within a period of four weeks.
Ld. Counsel for the Petitioner has not filed Interlocutory Application for bringing on record the LRs of the deceased Respondents Nos. 1 and 2. Signature Not Verified
Matter be processed for listing before the Hon’ble Judge Digitally signed by Rajiv Kalra Date: 2020.01.08 in Chambers for further orders.
18:23:54 IST Reason:
RAJIV KALRA Registrar pm